Sri. Mallikarjunaiah. H. M vs Sri. T. G. Ranganath
2023 Latest Caselaw 8145 Kant

Karnataka High Court

Sri. Mallikarjunaiah. H. M vs Sri. T. G. Ranganath on 22 November, 2023

                                             -1-
                                                       NC: 2023:KHC:42003
                                                   CRL.A No. 1073 of 2019




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 22ND DAY OF NOVEMBER, 2023

                                        BEFORE
                       THE HON'BLE MR JUSTICE G BASAVARAJA
                         CRIMINAL APPEAL NO. 1073 OF 2019
                BETWEEN:

                SRI. MALLIKARJUNAIAH H.M.,
                S/O SOMASHEKARAIAH H.M.,
                AGED ABOUT 57 YEARS,
                R/AT NO.13, KHB QUARTERS,
                LAL-BAGH, SIDDAPURA,
                1ST BLOCK, JAYANAGAR,
                BANGALORE - 560 011.
                                                             ...APPELLANT
                (BY SRI. VISHWANATHA M.S., ADVOCATE)

                AND:

                SRI. T.G.RANGANATH,
                S/O LATE GOVINDARAJ @ GOVINDAIAH,
                AGED ABOUT 62 YEARS,
                R/AT NO.523, 'SUMUKA',
Digitally
                BSK 3RD STAGE, 3RD MAIN,
signed by       2ND PHASE, GIRINAGAR,
SANDHYA S
Location:
                BANGALORE - 560 085.
High Court of                                              ...RESPONDENT
Karnataka
                (BY SRI. A. MADHUSUDHANA RAO, ADVOCATE)

                     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                CALL FOR RECORDS IN C.C.NO.16375/2016 ON THE FILE OF
                XVI ACMM, BANGALORE CITY, BANGALORE AND SET ASIDE
                THE JUDGMENT DATED 15.09.2018 PASSED BY THE HON'BLE
                XVI ADDL.C.M.M., BENGALURU CITY, IN C.C.NO.16375/2016.

                    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                COURT DELIVERED THE FOLLOWING:
                              -2-
                                       NC: 2023:KHC:42003
                                   CRL.A No. 1073 of 2019




                       JUDGMENT

Both counsel present.

2. Legal representatives of the deceased appellant

are not brought on record.

3. Hence, the appeal is dismissed.

In view of dismissal of the main appeal, all pending

applications stand disposed of.

Sd/-

JUDGE

PGG CT: BHK